R.MYTHILI Vs. R.SATISH

JUDGEMENT

(1.) The Transfer Civil Miscellaneous Petition is filed to transfer H.M.O.P.No579 of 2019, on the file of the Family Court, Madurai, to Sub-Court Rasipuram, wherein the petitioner/wife of the respondent has already instituted a maintenance proceedings in M.C.No.2 of 2019, which is pending on the file of the Judicial Magistrate, Rasipuram.

(2.) The learned counsel for the petitioner states that the marriage between the petitioner and the respondent was solemnized on 02.02.2009, as per the Hindu rites and customs, in Arulmigu Sree Veerakeshwara Kovil Patanam Village, Rasipuram. A girl child was born on 14.03.2016 namely S.Varshika. Unfortunately, the couple lost their child on 03.07.2016. Thereafter, they moved to Madurai wherein the respondent is working. On account of some difference of opinion, the petitioner left her husband and now residing along with her parents at Rasipuram.

(3.) The learned counsel for the petitioner states that the petitioner is not employed and is now leading her life with the support of her parents. Therefore, it would be difficult to travel from Rasipuram to Madurai which is approximately 400 kms. In respect of H.M.O.P.No.579 of 2019, which is pending before the Family Court, Madurai, the petitioner has to appear on hearing date and it may not be possible for spending money and traveling for such a distance of about 400 kms.